ICICI LOMBARD Vs. RAVINDER KAUR WALIA

JUDGEMENT

(1.) Present is an appeal filed by the Insurance Company under Section 173 of the Motor Vehicles Act assailing the award dated 13/01/2012 passed by the learned Fifth Additional Motor Accident Claims Tribunal, Raipur (C.G.) in Motor Accident Claim Case No.26/2011.

(2.) Vide the impugned award, the Tribunal in a death case under Section 166 of the Motor Vehicles Act has awarded a compensation of Rs.2,62,500/- with interest @ 9% per annum from the date of application.

(3.) The Insurance Company has challenged only the quantum part.